Sanjay Siksha Samiti vs State Of Rajasthan
2022 Latest Caselaw 15040 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 19564/2022

Sanjay Siksha Samiti, Jaipur, Through Its Authorized Signatory Shri Niranjan Kumar S/o Shri Babulal, Aged About 32 Years, Resident Of Village Dhanapa, Tehsil Merta City, District Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Agriculture, Government Of Rajasthan, Secretariat, Jaipur.

2. Additional Chief Secretary And Commissioner, Directorate Of Agriculture, Jaipur Rajasthan.

3. Additional Director, Agriculture (Research), Pant Krishi Bhavan, Agriculture Directorate, Jaipur.

4. The Coordinator, Agriculture University, Jodhpur Through Its Registrar, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kanishk Singhvi for Mr. C.S. Kotwani.

For Respondent(s)          :



           HON'BLE MR. JUSTICE ARUN BHANSALI

                                      Order

21/12/2022

This writ petition has been filed by the petitioner seeking

direction to the respondents to permit petitioner Institution to

admit students with intake capacity of 120 students for the

Academic Session 2022-23 or in the alternative the respondents

may be directed to issue fresh temporary NOC permitting

petitioner-Institution to intake 120 students.

Reliance in this regard has been placed on judgment in

Mayurakshi Shiksha Avam Vikas Sansthan vs. State of Rajasthan

(2 of 2) [CW-19564/2022]

& Ors. : S.B. Civil Writ Petition No.13062/2021 decided on

21.10.2021.

Counsel for the petitioner made submissions that the

petitioner may be permitted to approach the respondents by way

of an appropriate application in accordance with procedure

established by the respondents and they may be directed to

decide the same appropriately and expeditiously.

In view of submissions made, the petitioner may approach

the respondents by way of appropriate application in accordance

with established procedure for enhancement of intake capacity

from 60 to 120 students. In case, such application is made by the

petitioner, the same shall be dealt with by the competent authority

expeditiously.

With these observations and directions, the writ petition filed

by the petitioner stands disposed of.

(ARUN BHANSALI),J 565-pradeep/-

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